M NATARAJAN Vs. STATE
LAWS(SC)-2008-5-180
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on May 07,2008

M NATARAJAN Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The challenge in these appeals is to the common judgment of the learned Single Judge of the Madras High Court whereby the High Court has dismissed the Criminal Revision Case No.538 of 2005 and Criminal O.P. No.21636 of 2005 filed by the appellant herein.
(3.) Following facts will highlight the controversy involved.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.